Allahabad HC: Divorce on Desertion Ground Does Not Bar Wife’s Maintenance Claim U/S 125 CrPC  ||  Allahabad HC: Divorce on Desertion Ground Does Not Bar Wife’s Maintenance Claim U/S 125 CrPC  ||  Bombay HC on Nicotine Pouch Ban: Duty-Free Shops Must Comply with Domestic Laws  ||  SEBI Settles Hindenburg-linked Disclosure Cases Involving Five Adani Firms for Rs. 1.5 Crore  ||  Kerala High Court: Navy Court-Martial Proceedings Can Be Prosecuted by Investigating Officer  ||  Bombay HC: Arrest is Drastic; ED Cannot Halt Section 50 Questioning and Arrest on Same Material  ||  Supreme Court Proposes Unified Platform for Investment of Funds Deposited by Litigants  ||  Supreme Court: Courts Can Interfere When Tender Acceptance Violates NIT Conditions  ||  SC: Recovery of Tainted Money Without Proof of Bribe Demand Insufficient for Conviction  ||  Supreme Court: Non-Production of Original Deed Not a Ground to Discharge Accused    

Karnataka High Court to AG: Ask Govt Why Students were Taken to Police Stations - (20 Dec 2019)

CRIMINAL

Karnataka High Court has said it will check the legality of the prohibitory orders implemented from December 19 to 21 while it rapped the State Government for imposing Section 144 of Code of Criminal Procedure, 1973 in Bengaluru and other parts of the State.

Tags : KARNATAKA HIGH COURT   POLICE STATIONS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved